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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(3) in The Goa, Daman and Diu Barge Tax Act, 1973

(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly of the Union territory, while it is in session, for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rule or the Legislative Assembly agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.["Schedule [Schedule substituted by Goa Act 2 of 2010] Earlier the Schedule was amended by (Amendment) Act, 1976, (Amendment) Act No. 19 of 1993 (Amendment ), Act No. 10 of 2000 and (Amendment) Act No. 17 of 2004.](See section 3)
Capacity of Barge Maximum annual rate per ton
(a) Less than 1000 tons Rs. 90.00
(b) 1000 tons and above Rs. 145.00
Note: - When tax is not paid for the whole year at a time, but is paid for one or more quarters at a time, the tax so payable for each quarter shall be an amount equal to one-fourth of the annual tax plus ten percent of that amount ]